SURENDRAN Vs. SREEDEVI

JUDGEMENT

(1.) The original petition is filed to direct the Court of the Additional Munsiff-I, Thrissur, to consider and dispose of OS No.1895/2018, within a time frame.

(2.) Pursuant to the order dtd. 17/6/2022 passed by this Court, the learned Munsiff, by communication dtd. 4/7/2022, has informed this Court that all the defendants in the suit except defendants 5 and 7 have filed their written statement. Issues have been framed. But the suit was adjourned due to the pandemic. The suit was posted to 3/8/2022 for steps. The court below would make every endeavour to dispose of the suit within eight months.

(3.) Heard; Sri.G.Sreekumar (Chelur), the learned counsel appearing for the petitioner. Service is complete on the respondents except respondents 1 and 5. As there is substantial representation of the respondents and in view of the limited relief that I propose to pass, I dispense with further notice to the respondents 1 and 5.